ASSISTANT DIRECTOR, ENFORCEMENT DIRECTORATE Vs. ASHOK RAMCHANDER CHUGANI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In view of the decision of this Court in Suresh Nanda vs. Central Bureau of Investigation, (2008) 3 SCC 674, in which this Court has laid down that Enforcement Directorate has no right to impound the passport, it can only be impounded by the concerned Passport Authorities. As such we are not inclined to interfere with the impugned order.

(3.) Mr. Aman Lekhi, learned Additional Solicitor General of India has raised a submission that Respondent No.1 is a Dutch National and two cases of serious kind of offences are pending against him. Conditions may be imposed upon him that he may not leave the country till the conclusion of the cases.